Maharashtra Medical and Dental Colleges Admissions (Regulation and Abolition of All India quota) Act, 2003

An Act to provide for regulation of admissions to Government and Municipal Medical and Dental Colleges in the State of Maharashtra for undergraduate and post-graduate medical and dental education and for matter connected therewith and incidental thereto.

Act number

Act 15 of 2003

Year

2003

Enacted on

12-04-2003

In force from

7 April 2003

Jurisdiction

Maharashtra State Act

Subjects

Health And Medicine, Education

Read the full text of Maharashtra Medical and Dental Colleges Admissions (Regulation and Abolition of All India quota) Act, 2003 section by section on LawLens.

Official source: India Code